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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(2)(a) in The Punjab Lokpal Act, 1996

(a)shall be deemed to have commenced on the date on which the Lokpal forwards a copy of the complaint to the competent authority under clause (a) of sub-section (1) of section 13.